Kotak Mahindra Bank Limited vs Mr. Asit Debnath And Anr
2022 Latest Caselaw 912 Cal/2

OD-2
                                      EC/440/2011
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE
                                  (Via Video Conference)


                            KOTAK MAHINDRA BANK LIMITED
                                         VS
                             MR. ASIT DEBNATH AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th March, 2022.

Appearance:-

Ms. S. Das, Adv.

The Court: None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The award-holder is directed to serve a notice on the Advocates for the

judgment-debtors as well as the judgment-debtors informing them of the

returnable date.

Let this matter appear on 9 April 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh